Budhra Sodi vs State Of Chhattisgarh
2022 Latest Caselaw 3267 Chatt

                    HIGH COURT OF CHHATTISGARH, BILASPUR
                                         Order Sheet
                                     CRR No. 455 of 2022
                       Budhra Sodi & others Versus State Of Chhattisgarh




05/05/2022         Shri Karan Kumar Baharani, Advocate for the applicant.

                   Shri Sushil Sahu, Panel Lawyer for the State/respondent.

Heard.

Call for the case diary.

State counsel is directed that after receiving of case diary, particulars of victim/prosecutrix/complainant be provided to the Registry and thereafter, the Registry will issue notice to the victim/prosecutrix/complainant.

In respect of I.A. No.1/2022, application for grant of interim relief as well as on main petition.

Victim/prosecutrix/complainant may also appear through video conferencing from concerned District Legal Services Authority (D.L.S.A.) or through help desk of the High Court.

In the meantime, further proceedings of Special Sessions Trial No.15/2020 shall go on but judgment shall remain stayed till further orders of this Court.

List the matter on 15-06-2022.

SD/-

                                                       (N.K.Chandravanshi)

Amardeep                                                       Judge